B. MALSAWMA Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Ms. Binarani, learned counsel for the petitioner and Mr. A. Modhuchandra, learned GA for the respondents.

(2.) The writ petition has been filed seeking for a direction to the respondents for release of the pensionary and other retiral benefits accrued to the petitioner upon his retirement.

(3.) According to the petitioner, he was earlier serving as a Head Clerk in the Department of Minorities, OBCs and SCs (MOBC), Government of Manipur and retired from service w.e.f. 29.2.2012 on attaining the age of superannuation.